K M Basvaraju vs K M Umesha
2025 Latest Caselaw 8015 Kant

Karnataka High Court

K M Basvaraju vs K M Umesha on 3 September, 2025

                                          -1-
                                                     NC: 2025:KHC:34713
                                                    RSA No. 576 of 2014


              HC-KAR




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                        BEFORE
               THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                 REGULAR SECOND APPEAL NO. 576 OF 2014 (INJ)
              BETWEEN:

                 K.M. BASAVARAJU
                 S/O MALLEGOWDA
                 AGED ABOUT 48 YEARS
                 R/O KOGODU VILLAGE
                 NAGENAHALLI POST
                 AREHALLI HOBLI
                 BELUR TALUK - 573 115.
                                                             ...APPELLANT
              (BY SRI. JWALA KUMAR, ADVOCATE)

              AND:


Digitally        K.M. UMESHA
signed by C      S/O MALLEGOWDA
HONNUR           AGED ABOUT 44 YEARS
SAB              R/O BOMMENA HALLI VILLAGE
Location:        NAGENAHALLI POST
HIGH             AREHALLI HOBLI
COURT OF         BELUR TALUK - 573 115.
KARNATAKA                                                   ...RESPONDENT
              (BY SRI. D.G. CHINNAPPA GOWDA, ADVOCATE)

                     THIS RSA IS FILED U/S.100 OF CPC., AGAINST THE
              JUDGMENT     &   DECREE    DATED   8.1.2014    PASSED   IN
              R.A.NO.12/2013 ON THE FILE OF THE SENIOR CIVIL JUDGE,
              BELUR, ALLOWING THE APPEAL AND SETTING ASIDE THE
                               -2-
                                          NC: 2025:KHC:34713
                                         RSA No. 576 of 2014


HC-KAR




JUDGMENT     AND    DECREE    DATED   5.7.2013   PASSED   IN
O.S.NO.83/2010 ON THE FILE OF THE CIVIL JUDGE AND JMFC.,
BELUR.

      THIS APPEAL, COMING ON FOR HEARING, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                         ORAL JUDGMENT

Learned counsel for the appellant submits that the

sole appellant has died and more than three months has

lapsed since his death.

The appeal is dismissed as abated.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

PSJ

CT: BHK